PARTH PARESHBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned APP Mr. Dhawan Jayswal waives service of notice of rule for and on behalf of the respondent - State.

(2.) By way of this application, the applicant has prayed for deleting the condition no. 1 of the order dtd. 4/3/2023 passed by the 4th Additional Sessions Judge, Bharuch in Criminal Misc. Application No. 225 of 2023.

(3.) By way of the aforesaid condition, the applicant was restrained from entering the Bharuch Taluka until the trial is over.